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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Assam - Subsection

Section 16(4) in The Assam Agricultural University Act, 1968

(4)If any question arises whether any person has been duly appointed or elected as or is entitled to be a member of any authority of the University subordinate to the Board or whether any decision of the University is in accordance with this Act and Statutes, the question shall be referred to the Chancellor whose decision thereon shall be final.